ADDITIONAL COMMISSIONER OF INCOME TAX Vs. M NAGAPPA
LAWS(SC)-1997-7-57
SUPREME COURT OF INDIA
Decided on July 23,1997

ADDITIONAL COMMISSIONER OF INCOME TAX Appellant
VERSUS
M Nagappa Respondents

JUDGEMENT

- (1.) The judgment under appeal has already been referred to and overruled in the case of Ganesh Dass Sreeram V/s. ITO, 1988 169 ITR(SC) 2211.
(2.) In that view of the matter, the judgment under appeal is set aside. The appeals are allowed. There will be no order as to costs.;


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